P. SHANTHI RANI Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) THE petitioner was appointed as a Secondary Grade Teacher in Backward Class & Minorities Welfare School, Appanur. On 13/6/2000, she was promoted as Head Master and posted in the Panchayat Union Primary School, Kamarajapuram, Mudukulathur Union, Ramanathapuram District.

(2.) WHILESO , he was issued with a charge memo dated 7/7/2010 under Rule 17 (a) of the Tamil Nadu Civil Service (Disciplinary and Appeal) Rules, 1955. Another charge memo dated 29/9/2010 was issued on the same lines making the same allegations. The petitioner submitted an explanation on 20/10/2010 denying the charges. However, the second respondent passed an order dated 15/2/2011 imposing the punishment of stoppage of one increment for a period of three months without cumulative effect. The punishment was over by 30/6/2011. Further more, the petitioner filed an appeal before the first respondent against the punishment order and the same is pending.

(3.) HEARD both sides.